RAMTEJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a Civil Writ Petition filed under Article 226/227 of the Constitution of India for the issuance of a writ in the nature of mandamus directing the respondents to pay the GPF amount along with interest.

(2.) Learned counsel for the petitioner has submitted that for the grievances raised by the petitioner in the present writ petition, the petitioner had given legal notice dtd. 15/3/2024 (Annexure P-4) and he would be satisfied at this stage, in case, the competent authority of respondent No.1-State is directed to consider the said legal notice dtd. 15/3/2024 (Annexure P-4) in a time bound manner and in case, the pleas raised by the petitioner are found to be meritorious, then, to grant necessary relief, in accordance with law.

(3.) Learned State Counsel has submitted that the competent authority of respondent No.1-State would consider the said legal notice dtd. 15/3/2024 (Annexure P-4), in accordance with law, as expeditiously as possible, preferably within a period of two months from the date of receipt of certified copy of the present order.